- (1.) Both these writ petitions involve similar questions of fact and law and, therefore, as agreed and requested by learned counsel for the parties have been heard together and are being decided by this common judgment.
(2.) Respective parties are represented by Sri V.M. Zaidi, learned Senior Advocate, Sri S.M.G. Asghar, Sri Utpal Chatterjee and Sri N.L. Pandey, Advocates and learned Standing Counsel.
(3.) The dispute has a chequered history which is evident from the fact that between the parties there has been more than a dozen of writ petitions in the last more than a decade. To appreciate real bone of contention giving rise to the present writ petitions, it would be appropriate to have a bird eye view of the relevant facts.;